Kerala High Court
Sharmila Devi vs Shaji.P.G on 19 November, 2003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.HARILAL
FRIDAY, THE 5TH DAY OF JUNE 2015/15TH JYAISHTA, 1937
RPFC.No. 127 of 2005 ( )
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MC 216/2003 of FAMILY COURT, THIRUVALLA DATED 19-11-2003
REVISION PETITIONER(S)/PETITIONERS:
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1. SHARMILA DEVI, D/O.BHARGAVI,
SANTHOSH BHAVAN, KUTTIMANNIL, KALANJOOR MURI
KALANJOOR.
2. SALINI, (MINOR), AGED 3 YEARS,
DO. DO. REPRESENTED BY MOTHER SHARMILA DEVI
THE 1ST PETITIONER AS GUARDIAN.
BY ADVS.SRI.SIBY MATHEW
SRI.PHILIP J.VETTICKATTU
RESPONDENT(S):
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SHAJI.P.G., SHAJI BHAVAN,
PANNYALI MURI, OMALLOOR VILLAGE.
THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY
HEARD ON 05-06-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
STU
K.HARILAL, J.
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R.P.(F.C) No.127 of 2005
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Dated this the 5th day of June, 2015
ORDER
The learned counsel for the petitioners submits that he is not pressing this revision petition. Accordingly, this revision petition is dismissed as not pressed.
Sd/-
K.HARILAL, JUDGE.
stu //True copy// P.Ato Judge